MOHAMMED HUSSAIN Vs. STATE

JUDGEMENT

(1.) THIS revision petition has been preferred against the judgment in S. C. No. 3 of 2003 on the file of the Assistant Sessions Judge, kallakurichi. THIS revision has been preferred against the order of acquittal of the single accused, who is facing the charge under section 306 IPC.

(2.) ON the basis of the complaint preferred by P. W. 1, the father of the victim girl, P. W. 21 the then Sub-Inspector of Police, kallakurichi, had registered a case in Cr. No. 61 of 2001 under Section 174 (3) of cr. P. C. Ex. P. 8 is the FIR. P. W. 22, the successor of P. W. 21, took up further investigation and visited the place of occurrence and prepared observation mahazar-Ex. P. 3 in the presence of P. W. 11 & 12 and had drawn a rough sketch and also seized M. Os. 10 to 19 under Ex. P. 4-mahazar in the presence of the same witnesses. h e had conducted inquest on the dead body of the victim. Ex. P. 11 is the inquest report. The body of the victim was sent for autopsy through P. W. 14.

(3.) P. Ws. 4 & 5 who are neighbours of P. W. 3 would depose that they also saw the charred body of the victim in the second floor.